Rishab Singh And 3 Others vs Anil Kumar And 4 Others
2014 Latest Caselaw 8112 ALL

Citation : 2014 Latest Caselaw 8112 ALL
Judgement Date : 7 November, 2014

Allahabad High Court

Rishab Singh And 3 Others vs Anil Kumar And 4 Others on 7 November, 2014

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3009 of 2014
 

 
Appellant :- Rishab Singh And 3 Others
 
Respondent :- Anil Kumar And 4 Others
 
Counsel for Appellant :- Atul Yadav,Himanshu Mishra,Virender Singh,Zafar M. Naiyer
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

It appears that the appellants have filed a suit for permanent injunction along with an application under Order 39 Rule 1 of C.P.C. The Court below by the impugned order has issued notice to the defendants and fixed 15.12.2014 and it has been observed that having regard to the facts and circumstances, the grant of ex-parte interim order would not be appropriate. It is doubtful whether the appeal lies against the said order.

Let the appellant look into the matter and produce the authorities before this Court on the next date.

Put up on 13.11.2014 as fresh.

Order Date :- 7.11.2014

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Rishab Singh And 3 Others vs Anil Kumar And 4 Others
2014 Latest Caselaw 8112 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Rishab Singh And 3 Others vs Anil Kumar And 4 Others2014 Latest Caselaw 8112 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Rishab Singh And 3 Others vs Anil Kumar And 4 Others
2014 Latest Caselaw 8112 ALL